V.SWATHI Vs. G.DIVAKAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the order of the Family Court, Vellore, dated 24.10.2017 in F.C.O.P.No.210 of 2016, dismissing the petition for divorce filed on the ground of cruelty by the wife and granting the counter claim of the husband for restitution of conjugal rights, by the wife as appellant.

(2.) The averments of the wife in the petition and reply statement are as follows :

(3.) The averments of the respondent in his counter is as follows :